Smt. Sushama A P vs Marykutty Sebastian
2023 Latest Caselaw 3551 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                        &
               THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
        FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                        CON.CASE(C) NO. 701 OF 2023
 AGAINST THE JUDGMENT IN W.A NO.1778/2022 OF HIGH COURT OF KERALA


PETITIONER/APPELLANT :-

             SMT. SUSHAMA A P
             AGED 35 YEARS, W/O RIJESH KUMAR,
             ARATTUPARAMBIL HOUSE, THIRUVANGUR POST,
             KOZHIKODE, PIN - 673304

             BY ADV I.P.SREEKANTH


RESPONDENTS/RESPONDENTS :-

    1        MARYKUTTY SEBASTIAN
             THE REGIONAL MANAGER,
             AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER
             RETIONAL OFFICE, KOZHIKODE URBAN (994)
             THE KERALA STATE FINANCIAL ENTERPRISES LTD,
             ARADHANA KAMALA BUILDING, P.B. NO.555,
             KALLAI ROAD, KOZHIKODE, KERALA, PIN - 673002.

    2        GIREESH, THE BRANCH MANAGER,
             AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER
             THE KERALA STATE FINANCIAL ENTERPRISES LIMITED
             (UNIT08), JAYANTHI BUILDING, PALAYAM, KOZHIKODE, PIN -
             673001

             BY SRI.T.K.VIPINDAS, SR.GP


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 701 OF 2023
                               2




  K.VINOD CHANDRAN & C.JAYACHANDRAN, JJ.
   -----------------------------------------------------------
             Con.Case (C) No. 701 of 2023
    ---------------------------------------------------------
      Dated this the 24th day of March, 2023

                        JUDGMENT

K.Vinod Chandran, J.

We find absolutely no case to initiate contempt

against the respondents, especially since the Counsel

argues on the computation, for which other forums will

have to be approached.

We dismiss the Contempt of Court Case.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

C. JAYACHANDRAN JUDGE SMA